V. KARUPAYEE Vs. DISTRICT COLLECTOR, RAMANATHAPURAM

JUDGEMENT

(1.) THE petitioner has approached this Court, with a prayer for issuance of a Writ, in the nature of Mandamus, to prohibit the respondents, from appointing any candidate to the post of Cook, by direct recruitment, without considering the petitioner for the appointment, by promotion in the light of G.O.Ms.No.163 Social Welfare and Nutrition Scheme Department dated 18.08.2010.

(2.) IN the G.O.Ms.No.163 Social Welfare and Nutrition Scheme Department dated 18.08.2010, the qualification prescribed for the post of Cook is 8th Standard pass or fail.

(3.) THE learned counsel for the petitioner vehemently contends, that the qualification under G.O.Ms.No.163 Social Welfare and Nutrition Scheme Department dated 18.08.2010, is only meant for direct recruitment, and not for promotion. This contention of learned counsel cannot be accepted, the promotion can be claimed under the Rules, in absence of any statutory rule under which the petitioner cannot claim promotion as a matter of right. No writ as prayed for can be issued.